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Madras High Court

S.Kamaraj vs Union Of India on 21 December, 2022

                                                                          W.P.(MD)No.218 of 2015

                         0BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED :21.12.2022

                                                    CORAM

                              THE HONOURABLE MR.JUSTICE K. KUMARESH BABU

                       W.P.(MD)Nos.218, 15465 of 2015, 18937, 21272 of 2017, 15121, 17000,
                                            19586 & 19587 of 2018
                                                     and
                                      M.P.(MD).Nos. 1 & 2, 1 & 2 of 2015
                                                     and
                        W.M.P(MD).Nos.15284, 15285, 17552, 17553 of 2017, 13691, 13692,
                                     14992, 14993, 17359 to 19362 of 2018

                     W.P.(MD).No.218 of 2015

                     S.Kamaraj                                               ... Petitioner
                                                           Vs.
                     1.Union of India,
                       Rep by the Deputy Secretary to the Government,
                       Ministry of Industry and Commerce,
                       Department of Industrial Policy and
                               Promotion (Salt Section)
                       Udhyog Bhawan, New Delhi.

                     2.Salt Commissioner,
                       LavanBhawan, 2-A, Lavan Marg,
                       Jhalana Doongri,
                       Jaipura 302004.

                     3.Deputy Salt Commissioner,
                       26, Haddows Road, Shastri Bhavan,
                       Chennai 600 006.                                     ... Respondents


                     Page 1 of 13


https://www.mhc.tn.gov.in/judis
                                                                                W.P.(MD)No.218 of 2015




                     PRAYER : Petition filed under Article 226 of the Constitution of India
                     praying for issuance of Writ of Certiorarified Mandamus, calling for the
                     records comprised in the Gazette Resolution dated 09.10.2013 and
                     numbered 04014/1/2012-salt, passed by the 1st respondent, insofar as it
                     relates to renewal of leases, and quash the same and consequently direct the
                     1st respondent to continue to renew the lease of the petitioner on such
                     conditions as may be agreed upon by the petitioner.

                                  For Petitioner    :Mr.P.Santhosh Kumar
                                  For Respondents   :Ms.L.Victoria Gowri
                                                     Additional Solicitor General of India

                                                         *****

                     W.P.(MD).No.15464 of 2015

                     P.Ponnulingam                                                 ... Petitioner
                                                              Vs.
                     1.Union of India,
                       Rep by the Deputy Secretary to the Government,
                       Ministry of Industry and Commerce,
                       Department of Industrial Policy and
                               Promotion (Salt Section),
                       Udhyog Bhawan, New Delhi.

                     2.Salt Commissioner,
                       LavanBhawan, 2-A, Lavan Marg,
                       Jhalana Doongri,
                       Jaipura 302004.



                     Page 2 of 13


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                                                                                W.P.(MD)No.218 of 2015

                     3.Deputy Salt Commissioner,
                       26, Haddows Road, Shastri Bhavan,
                       Chennai 600 006.                                           ... Respondents


                     PRAYER : Petition filed under Article 226 of the Constitution of India
                     praying for issuance of Writ of Certiorarified Mandamus, calling for the
                     records comprised in the Gazette Notification No.43 dated 09.10.2013 and
                     numbered 04014/1/2012-salt, passed by the 1st respondent, insofar as it
                     relates to renewal of leases, and quash the same and consequently direct the
                     1st respondent to continue to renew the lease of the petitioner on such
                     conditions as may be agreed upon by the petitioner.

                                  For Petitioner    :Mr.P.Santhosh Kumar
                                  For Respondents   :Ms.L.Victoria Gowri
                                                     Additional Solicitor General of India

                                                         *****

                     W.P.(MD).No.21272 of 2017
                     R.Rahul Agarwal                                               ... Petitioner
                                                              Vs.
                     1.Union of India,
                       Rep by the Deputy Secretary to the Government,
                       Ministry of Industry and Commerce,
                       Department of Industrial Policy and
                               Promotion (Salt Section)
                       Udhyog Bhawan, New Delhi.

                     2.Salt Commissioner,
                       LavanBhawan, 2-A, Lavan Marg,
                       Jhalana Doongri, Jaipur 302004.


                     Page 3 of 13


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                                                                                W.P.(MD)No.218 of 2015



                     3.Deputy Salt Commissioner,
                       26, Haddows Road, Shastri Bhavan,
                       Chennai 600 006.                                           ... Respondents


                     PRAYER : Petition filed under Article 226 of the Constitution of India
                     praying for issuance of Writ of Certiorarified Mandamus, calling for the
                     records comprised in the Letter dated 09.10.2013 and numbered
                     04014/1/2012-salt, passed by the 1st respondent, insofar as it relates to
                     renewal of leases, and quash the same and consequently direct the 1st
                     respondent to continue to renew the lease of the petitioner on such
                     conditions as may be agreed upon by the petitioner.

                                  For Petitioner    :Mr.P.Santhosh Kumar
                                  For Respondents   :Ms.L.Victoria Gowri
                                                     Additional Solicitor General of India

                                                         *****

                     W.P.(MD).No.18937 of 2015

                     R.Velmani                                                     ... Petitioner
                                                              Vs.
                     1.Union of India,
                       Rep by the Deputy Secretary to the Government,
                       Ministry of Industry and Commerce,
                       Department of Industrial Policy and
                               Promotion (Salt Section),
                       Udhyog Bhawan, New Delhi.




                     Page 4 of 13


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                                                                                W.P.(MD)No.218 of 2015

                     2.Salt Commissioner,
                       LavanBhawan, 2-A, Lavan Marg,
                       Jhalana Doongri,
                       Jaipur 302004.

                     3.Deputy Salt Commissioner,
                       26, Haddows Road, Shastri Bhavan,
                       Chennai 600 006.                                           ... Respondents


                     PRAYER : Petition filed under Article 226 of the Constitution of India
                     praying for issuance of Writ of Certiorarified Mandamus, calling for the
                     records comprised in the G.O, dated 09.10.2013 and numbered
                     04014/1/2012-salt, passed by the 1st respondent, insofar as it relates to
                     renewal of leases, and quash the same and consequently direct the 1st
                     respondent to continue to renew the lease of the petitioner on such
                     conditions as may be agreed upon by the petitioner.

                                  For Petitioner    :Mr.P.Santhosh Kumar
                                  For Respondents   :Ms.L.Victoria Gowri
                                                     Additional Solicitor General of India

                                                         *****

                     W.P.(MD).No.15121 of 2018

                     M/s.Gasar, Traders,
                     Through its Partner
                     G.Parthasarathi,
                     Geege Building,
                     126-A/9, New Colony,
                     Tuticorin, License No.9


                     Page 5 of 13


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                                                                            W.P.(MD)No.218 of 2015

                     Urani Salt Factor,
                     Tuticorin.                                                  ... Petitioner
                                                            Vs.
                     1.Union of India,
                       Rep by the Deputy Secretary to the Government,
                       Ministry of Industry and Commerce,
                       Department of Industrial Policy and
                               Promotion (Salt Section)
                       Udhyog Bhawan, New Delhi.

                     2.Salt Commissioner,
                       LavanBhawan, 2-A, Lavan Marg,
                       Jhalana Doongri,
                       Jaipura 302004.

                     3.Deputy Salt Commissioner,
                       26, Haddows Road, Shastri Bhavan,
                       Chennai 600 006.

                     4.The Salt Factory Officer,
                       Urani Salt Factory,
                       Tuticorin,
                       Tuticorin District.                                    ... Respondents


                     PRAYER : Petition filed under Article 226 of the Constitution of India
                     praying for issuance of Writ of Certiorarified Mandamus, calling for the
                     records comprised in the GO, dated 09.10.2013 and numbered
                     04014/1/2012-salt, passed by the 1st respondent, insofar as it relates to
                     renewal of leases, and quash the same and consequently direct the 1st
                     respondent to continue to renew the lease of the petitioner on such
                     conditions as may be agreed upon by the petitioner.


                     Page 6 of 13


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                                                                             W.P.(MD)No.218 of 2015



                                  For Petitioner    :Mr.P.Santhosh Kumar
                                  For Respondents   :Mr.D.Saravanan
                                                    Central Government Standing Counsel

                                                        *****

                     W.P.(MD).No.17000 of 2018

                     Thoothukudi Minor Lessee Salt Manufacturer
                               Association,
                     Rep by its President,
                     P.Ponnulingam,
                     S/o.Ponnaiah Nadar,
                     License No.42, Sevandakulam Salt Factory,
                     D.No.67/1, Dhamodharan Nagar,
                     Thoothukudi 628 003.                                         ... Petitioner
                                                            Vs.
                     1.Union of India,
                       Rep by the Deputy Secretary to the Government,
                       Ministry of Industry and Commerce,
                       Department of Industrial Policy and
                               Promotion (Salt Section)
                       Udhyog Bhawan, New Delhi.

                     2.The Salt Commissioner,
                       LavanBhawan, 2-A, Lavan Marg,
                       Jhalana Doongri,
                       Jaipur 302004.

                     3.The Deputy Salt Commissioner,
                       26, Haddows Road, Shastri Bhavan,
                       Chennai 600 006.                                        ... Respondents




                     Page 7 of 13


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                                                                                W.P.(MD)No.218 of 2015

                     PRAYER : Petition filed under Article 226 of the Constitution of India
                     praying for issuance of Writ of Certiorarified Mandamus, calling for the
                     records relating to impugned Government Notification dated 09.10.2013
                     and numbered in 04014/1/2012 Salt passed by the 1st respondent insofar as
                     relates to renewal of leases and quash the same and consequently direct the
                     1st respondent to continue to renew the lease of the petitioner on such
                     conditions as may be agreed upon by the petitioner.

                                  For Petitioner    :Mr.P.Santhosh Kumar
                                  For Respondents   :Ms.L.Victoria Gowri
                                                     Additional Solicitor General of India

                                                         *****

                     W.P.(MD).No.19586 of 2018

                     A.Sivaji                                                      ... Petitioner
                                                            Vs.
                     1.Union of India,
                       Rep by the Deputy Secretary to the Government,
                       Ministry of Industry and Commerce,
                       Department of Industrial Policy and
                               Promotion (Salt Section)
                       Udhyog Bhawan, New Delhi.

                     2.Salt Commissioner,
                       LavanBhawan, 2-A, Lavan Marg,
                       Jhalana Doongri,
                       Jaipur 302004.

                     3.Deputy Salt Commissioner,
                       26, Haddows Road, Shastri Bhavan,


                     Page 8 of 13


https://www.mhc.tn.gov.in/judis
                                                                                W.P.(MD)No.218 of 2015

                        Chennai 600 006.                                          ... Respondents


                     PRAYER : Petition filed under Article 226 of the Constitution of India
                     praying for issuance of Writ of Certiorarified Mandamus, calling for the
                     records comprised in the GO, dated 09.10.2013 and numbered
                     04014/1/2012-salt, passed by the 1st respondent, insofar as it relates to
                     renewal of leases, and quash the same and consequently direct the 1st
                     respondent to continue to renew the lease of the petitioner on such
                     conditions as may be agreed upon by the petitioner.

                                  For Petitioner    :Mr.P.Santhosh Kumar
                                  For Respondents   :Ms.L.Victoria Gowri
                                                     Additional Solicitor General of India

                                                         *****

                     W.P.(MD).No.19587 of 2018

                     M.Murugesan                                                   ... Petitioner
                                                              Vs.
                     1.Union of India,
                       Rep by the Deputy Secretary to the Government,
                       Ministry of Industry and Commerce,
                       Department of Industrial Policy and
                               Promotion (Salt Section)
                       Udhyog Bhawan, New Delhi.

                     2.Salt Commissioner,
                       LavanBhawan, 2-A, Lavan Marg,
                       Jhalana Doongri,
                       Jaipura 302004.

                     Page 9 of 13


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                                                                                 W.P.(MD)No.218 of 2015



                     3.Deputy Salt Commissioner,
                       26, Haddows Road, Shastri Bhavan,
                       Chennai 600 006.                                            ... Respondents


                     PRAYER : Petition filed under Article 226 of the Constitution of India
                     praying for issuance of Writ of Certiorarified Mandamus, calling for the
                     records comprised in the GO, dated 09.10.2013 and numbered
                     04014/1/2012-salt, passed by the 1st respondent, insofar as it relates to
                     renewal of leases, and quash the same and consequently direct the 1st
                     respondent to continue to renew the lease of the petitioner on such
                     conditions as may be agreed upon by the petitioner.

                                  For Petitioner     :Mr.P.Santhosh Kumar
                                  For Respondents    :Ms.L.Victoria Gowri
                                                      Additional Solicitor General of India

                                                          *****

                                                        ORDER

These writ petitions have been filed seeking to quash the Gazette notification dated 09.10.2013, insofar as it modifies the earlier resolution to only lease the Government land for salt manufacturer for a period of 20 years by invitation of tender and also resolving to renew the lease.

Page 10 of 13

https://www.mhc.tn.gov.in/judis W.P.(MD)No.218 of 2015

2.The issue in these writ petitions is squarely covered by the judgment of this Court in a batch of writ petitions in W.P.Nos.34859 of 2013 etc.,.

3.In view of the same, there is no necessity to make any adjudication further in these writ petitions. Following the judgement stated supra, these writ petitions are dismissed. No costs. Consequently, connected miscellaneous petitions are closed.

21.12.2022 Index : Yes / No Speaking Order/Non Speaking Order sbn Page 11 of 13 https://www.mhc.tn.gov.in/judis W.P.(MD)No.218 of 2015 To

1.The Deputy Secretary to the Government, Union of India, Ministry of Industry and Commerce, Department of Industrial Policy and Promotion (Salt Section) Udhyog Bhawan, New Delhi.

2.Salt Commissioner, LavanBhawan, 2-A, Lavan Marg, Jhalana Doongri, Jaipura 302004.

3.Deputy Salt Commissioner, 26, Haddows Road, Shastri Bhavan, Chennai 600 006.

4.The Salt Factory Officer, Urani Salt Factory, Tuticorin, Tuticorin District.

Page 12 of 13

https://www.mhc.tn.gov.in/judis W.P.(MD)No.218 of 2015 K.KUMARESH BABU, J.

sbn W.P.(MD)Nos.218, 15465 of 2015, 18937, 21272 of 2017, 15121, 17000, 19586 & 19587 of 2018 and M.P.(MD).Nos. 1 & 2, 1 & 2 of 2015 and W.M.P(MD).Nos.15284, 15285, 17552, 17553 of 2017, 13691, 13692, 14992, 14993, 17359 to 19362 of 2018 21.12.2022 Page 13 of 13 https://www.mhc.tn.gov.in/judis